Allahabad High Court
Manoj Kumar Mishra And Another vs Union Of India And Others on 7 December, 2022
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 45244 of 2011 Petitioner :- Manoj Kumar Mishra And Another Respondent :- Union Of India And Others Counsel for Petitioner :- Satyendra Nath Tiwari Counsel for Respondent :- A.S.G.I.,C.S.C.(2011/10110),Pushpendra Singh Hon'ble Rajiv Joshi,J.
List has been revised.
None present on behalf of the petitioners.
Learned Standing Counsel appearing on behalf of State respondents as well as Sri Anand Yadav, holding brief of Sri Nisheeth Yadav, learned counsel for the respondent-4 are present.
It appears that either cause of action does not survives or the petitioners have lost interest in pursuing the matter.
Accordingly, the writ petition is dismissed.
Interim order, if any, stands discharged.
Order Date :- 7.12.2022 Noman